Section 43(4) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
(4)If such person is not employed in any service and, if the Lokayukta or the Upa-Lokayukta, as the case may be '[thinks] fit, such person may be paid travelling allowance, if any, and subsistence allowance at the rates mentioned in the Civil Manual.
